REGENT COMPUTRONICS PVT. LTD.

SHIVKUNWARBAI Appellant

V/S

STATE Respondents

Referred Judgements :-

PEASE V. CHAYTOR [REFERRED TO]
REX. V. SHOREDITCH ASSESSMENT COMMITTEE [REFERRED TO]
BENGAL NAGPUR COTTON MILLS LTD. V. BOARD OF REVENUE MADHYA PRADESH [REFERRED TO]
STATE OF GUJARAT V. VORA FIDDALI [REFERRED TO]
AINEEI UN NISSA BEGUM VS. MAHBOOB BEGUM [REFERRED TO]
NEWSPAPERS LIMITED VS. STATE INDUSTRIAL TRIBUNAL U P [REFERRED TO]
PROMOD CHANDRA DEB BADA KUMAR PRATAP GANGADEB HER HIGHNESS MAHA RAJMATA SURATARANGINI DEBI VS. STATE OF ORISSA [REFERRED TO]
INCOME TAX OFFICER V CIRCLE MADRAS VS. S K HABIBULLAH [REFERRED TO]
MAHARAJA SHREE UMAID MILLS LIMITED IN BOTH THE APPEAS VS. UNION OF INDIA IN BOTH THE APPEALS [REFERRED TO]
RAJ KUMAR NARSING PRATAP SINGH DEO VS. STATE OF ORISSA [REFERRED TO]
GOVINDRAO BALWANTRAO MAHADIK VS. KRISHNARAO DAULATRAO MAHADIK [REFERRED TO]
HARI KISHEN DAS VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) ON difference betweentare and Kishnan JJ. , and agreeing with Tare JJ. On a difference of opinion between the judges constituting the Division Bench these two Miscellaneous Petitions Nos. 18 and 19 of 1964 have been placed before me as a third Judge.

(2.) THE petitioners Shivkunvarbai and Bapu Vishwanathsingh referable to these two petitions seek to challenge the orders, dated 28-1-1964 passed by the Sub-Divisional Officer Jhahua, in his capacity as the competent authority under Section 6 of the Madhya Pradesh Government Premises (Eviction) Act, 1952 (XVI of 1952), which was confirmed in appeal No. 11 of 1963-64 by the Collector Jhabua, as being without jurisdiction.

(3.) MATERIAL facts are as below:

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SHIVKUNWARBAI Vs. STATE

Referred Judgements :-

JUDGEMENT

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